Index to RBI Circulars - RBI - Reserve Bank of India
Index to RBI Circulars
| Circular Number | Date Of Issue | Department | Subject | Meant For |
|---|---|---|---|---|
| RBI/2024-25/134 CO.DPSS.RPPD.No.S1278/03-01-002/2024-2025 | 28.03.2025 | Special Clearing Operations on March 31, 2025 | ||
| RBI/2024-2025/133 Ref.No.IDMD.2320/08.01.01/2024-25 |
27.03.2025 | Internal Debt Management Department | General Notification for Sale and Issue of Government of India Securities (including Treasury Bills and Cash Management Bills) | All participants in the Government Securities market |
| RBI/2024-25/132 DoR.AUT.REC.71/23.67.001/2024-25 |
25.03.2025 | Department of Regulation | Gold Monetization Scheme (GMS), 2015 – Amendment | All Scheduled Commercial Banks (other than Regional Rural Banks) |
| RBI/DOR/2024-25/129 DOR.CAP.REC.No.70/21.06.201/2024-25 |
25.03.2025 | Department of Regulation | Master Direction – Reserve Bank of India (Prudential Norms on Capital Adequacy for Regional Rural Banks) Directions, 2025 | All Regional Rural Banks |
| RBI/FIDD/2024-25/128 Master Directions FIDD.CO.PSD.BC.13/04.09.001/2024-25 |
24.03.2025 | Financial Inclusion and Development Department | Master Directions - Reserve Bank of India (Priority Sector Lending – Targets and Classification) Directions, 2025 | The Chairman / Managing Director/ Chief Executive Officer All Commercial Banks including Regional Rural Banks, Small Finance Banks, Local Area Banks and Primary (Urban) Co-operative Banks other than Salary Earners’ Banks |
| RBI/2024-25/131 FIDD.CO.PSD.BC.No.12/04.09.001/2024-25 |
24.03.2025 | Financial Inclusion and Development Department | Priority Sector Lending Certificates | The Chairman / Managing Director/ Chief Executive Officer [All Scheduled Commercial Banks (including Regional Rural Banks)/ Primary (Urban) Co-operative Banks/ Local Area Banks] |
| RBI/2024-25/130 DOR.CRE.REC. 69/07.10.002/2024-25 | 24.03.2025 | Department of Regulation | Review of Priority Sector Lending (PSL) Target – Urban Co-operative Banks (UCBs) | Primary (Urban) Co-operative Banks other than Salary Earners’ Banks |
| RBI/2024-2025/129 DCM (CC) No.S3811/03.51.001/2024-25 |
24.03.2025 | Department of Currency Management | Currency Chest operations on March 31, 2025 | All Currency Chest (CC) holding banks |
| RBI/2024-2025/128 DOR.CAP.REC.No.68/21.01.002/2024-25 |
21.03.2025 | Department of Regulation | Treatment of Right-of-Use (ROU) Asset for Regulatory Capital Purposes | All NBFCs (including HFCs) and Asset Reconstruction Companies implementing Companies (Indian Accounting Standards) Rules, 2015 |
| RBI/2024-2025/127 DOR.ACC.REC.No.67/21.04.018/2024-25 |
20.03.2025 | Department of Regulation | Amortisation of additional pension liability - Implementation of Pension Scheme in Regional Rural Banks with effect from November 1, 1993-Prudential Regulatory Treatment | All the RRBs |
| RBI/2024-2025/126 DOR.ACC.REC.No.66/21.04.018/2024-25 |
20.03.2025 | Department of Regulation | Reserve Bank of India (Financial Statements - Presentation and Disclosures) Directions, 2021: Clarifications | All Commercial and Cooperative Banks |
| RBI/2024-2025/125 A.P. (DIR Series) Circular No. 22 |
17.03.2025 | Foreign Exchange Department | Asian Clearing Union (ACU) Mechanism – Indo-Maldives trade | All Category-I Authorised Dealer Banks |
| RBI/2024-25/124 CO.DGBA.GBD.No.S1003/42-01-029/2024-2025 |
17.03.2025 | Department of Government and Bank Accounts | Annual Closing of Government Accounts – Transactions of Central / State Governments – Special Measures for the Current Financial Year (2024-25) | All Agency Banks |
| RBI/2024-2025/123 DOR.AML.REC.65/14.06.001/2024-25 |
15.03.2025 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 12 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/122 CO.DGBA.GBD.No.S954/42-01-029/2024-2025 |
28.02.2025 | Department of Government and Bank Accounts | Reporting and Accounting of Central Government transactions for March 2025 | All Agency Banks |
| RBI/2024-2025/121 DOR. AML.REC.64/14.06.001/2024-25 |
27.02.2025 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-2025/120 DOR.STR.REC.61/21.06.001/2024-25 |
25.02.2025 | Department of Regulation | Exposures of Scheduled Commercial Banks (SCBs) to Non-Banking Financial Companies (NBFCs) – Review of Risk Weights | All Scheduled Commercial Banks (including Small Finance Banks but excluding Regional Rural Banks and Payments Banks) |
| RBI/2024-2025/119 DOR.CRE.REC.63/21.06.001/2024-25 |
25.02.2025 | Department of Regulation | Review of Risk Weights on Microfinance Loans | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks) excluding Payments Banks |
| RBI/2024-2025/118 DOR.CRE.REC. 62/07.10.002/2024-25 |
24.02.2025 | Department of Regulation | Review and rationalization of prudential norms - UCBs | All Primary (Urban) Co-operative Banks |
| RBI/2024-2025/117 FMRD.DIRD.16/14.03.042/2024-25 |
21.02.2025 | Financial Markets Regulation Department | Reserve Bank of India (Forward Contracts in Government Securities) Directions, 2025 | All Eligible Market Participants |
| RBI/2024-25/116 DOR.MRG.REC.60/00-00-017/2024-25 |
17.02.2025 | Department of Regulation | Reserve Bank of India (Prudential Regulations on Basel III Capital Framework, Exposure Norms, Significant Investments, Classification, Valuation and Operation of Investment Portfolio Norms and Resource Raising Norms for All India Financial Institutions) Directions, 2023 - Amendment | Export-Import Bank of India (EXIM Bank), the National Bank for Agriculture and Rural Development (NABARD), the National Bank for Financing Infrastructure and Development (NaBFID), the National Housing Bank (NHB) and the Small Industries Development Bank of India (SIDBI) |
| RBI/2024-25/115 FMRD.MIOD.No. 15/11.01.051/2024-25 |
17.02.2025 | Financial Markets Regulation Department | Government securities transactions between a Primary Member (PM) of NDS-OM and its own Gilt Account Holder (GAH) or between two GAHs of the same PM | All participants in Government Securities market |
| RBI/2024-2025/114 A.P. (DIR Series) Circular No. 21 |
13.02.2025 | Foreign Exchange Department | Export-Import Bank of India’s GOI-supported Line of Credit of USD 120 mn to the Government of the Socialist Republic of Vietnam (GO-VNM) for procurement of High-Speed Guard Boats in the Borrower’s Country | All Category – I Authorised Dealer Banks |
| RBI/2024-2025/113 A.P. (DIR Series) Circular No. 20 |
13.02.2025 | Foreign Exchange Department | Export-Import Bank of India’s GOI-supported Line of Credit of USD 180 mn to the Government of the Socialist Republic of Vietnam for procurement of 4 Offshore Patrol Vessels (OPV) in the Borrower’s Country | All Category – I Authorised Dealer Banks |
| Notification No. FEMA 14(R)(1)/2025-RB | 12.02.2025 | Foreign Exchange Department | Foreign Exchange Management (Manner of Receipt and Payment) (Amendment) Regulations, 2025 | |
| RBI/2024-25/112 DOR.CO.SOG(Leg) No.59/09.08.024/2024-25 |
11.02.2025 | Department of Supervision | All Agency Banks to remain open for public on March 31, 2025 (Monday) | All Agency Banks |
| RBI/FMRD/2024-25/127 FMRD.MIOD.No.12/11.01.051/2024-25 |
07.02.2025 | Financial Markets Regulation Department | Master Direction - Reserve Bank of India (Access Criteria for NDS-OM) Directions, 2025 | All participants in Government Securities market |
| RBI/2024-25/111 DoR.RET.REC.57/12.01.001/2024-25 |
07.02.2025 | Department of Regulation | Change in Bank Rate | All Banks |
| RBI/2024-25/110 REF.No.MPD.BC.398/07.01.279/2024-25 |
07.02.2025 | Monetary Policy Department | Standing Liquidity Facility for Primary Dealers | All Primary Dealers |
| RBI/2024-25/109 FMOD.MAOG.No.150/01.01.001/2024-25 | 07.02.2025 | Financial Markets Operation Department | Liquidity Adjustment Facility - Change in rates | All Liquidity Adjustment Facility (LAF) participants |
| RBI/2024-25/108 EFD.CO.No.1 /02.08.001/2024-25 | 30.01.2025 | Enforcement Department | Framework for imposing monetary penalty and compounding of offences under the Payment and Settlement Systems Act, 2007 | The Chairman / Managing Director / Chief Executive Officer, Authorised Payment System Operators / Banks |
| RBI/2024-25/107 DOR.FIN.REC.No.58/03.10.136/2024-25 | 29.01.2025 | Department of Regulation | Private Placement of Non-Convertible Debentures (NCDs) with maturity period of more than one year by HFCs – Review of guidelines | All Housing Finance Companies (HFCs) |
| RBI/2024-25/106 DoR.SIG.FIN.REC. 56/26.03.001/2024-25 |
20.01.2025 | Department of Regulation | Guidelines on Settlement of Dues of borrowers by ARCs | All Asset Reconstruction Companies (ARCs) |
| RBI/2024-2025/105 CEPD.CO.OBD.No.S1270/50-01-001/2024-25 |
17.01.2025 | Customer Service Department | Prevention of financial frauds perpetrated using voice calls and SMS – Regulatory prescriptions and Institutional Safeguards | Chairman/Managing Director/CEOs All Commercial Banks (including Regional Rural Banks, Small Finance Banks, Payment Banks, and Local Area Banks) All Primary (Urban) Co-operative Banks, State Co-operative Banks, District Central Co-operative Banks All Prepaid Payment Instrument Issuers All Non-Banking Financial Companies (including Housing Finance Companies) All Credit Information Companies All Payment Aggregators All Payment Systems Participants & Payment System Providers |
| RBI/2024-2025/104 Ref.No.DoS.CO.PPG/SEC.13/11.01.005/2024-25 |
17.01.2025 | Department of Supervision | Coverage of customers under the nomination facility | The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (Excluding RRBs) All Primary (Urban) Co-operative Banks All Deposit Taking NBFCs (Excluding HFCs) [Supervised Entities (SEs)] |
| Notification No. FEMA 395(3)/2025-RB | 16.01.2025 | Foreign Exchange Department | Foreign Exchange Management (Mode of Payment and Reporting of Non- Debt Instruments) (Third Amendment) Regulations, 2025 | |
| Notification No. FEMA 10(R)(5)/2025-RB | 16.01.2025 | Foreign Exchange Department | Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Fifth Amendment) Regulations, 2025 | |
| Notification No. FEMA 5(R)(5)/2025-RB | 16.01.2025 | Foreign Exchange Department | Foreign Exchange Management (Deposit) (Fifth Amendment) Regulations, 2025 | |
| RBI/2024-2025/126 FMRD.FMD.No.10/14.01.006/2024-25 |
07.01.2025 | Financial Markets Regulation Department | Master Direction - Reserve Bank of India (Non-resident Investment in Debt Instruments) Directions, 2025 | All Authorised Persons |
| RBI/DoR/2024-2025/125 DoR.FIN.REC.No. 55/20.16.056/2024-25 |
06.01.2025 | Department of Regulation | Master Direction – Reserve Bank of India (Credit Information Reporting) Directions, 2025 | All Commercial Banks including Small Finance Banks, Local Area Banks and Regional Rural Banks and excluding Payment Banks All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies including Housing Finance Companies All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/103 CO.DGBA.GBD.No.S770/42-01-029/2024-2025 | 03.01.2025 | Department of Government and Bank Accounts | Status of March 30, 2025 for Government transactions through integration with e-Kuber | All Agency Banks |
| RBI/2024-25/102 FIDD.CO.LBS.BC.No.11/02.08.001/2024-25 | 02.01.2025 | Financial Inclusion and Development Department | Formation of new district in the State of Nagaland – Assignment of Lead Bank Responsibility | The Chairman / Managing Director & Chief Executive Officer Lead Banks Concerned |
| RBI/2024-2025/101 FMRD.DIRD.No.09/14.03.004/2024-25 |
01.01.2025 | Financial Markets Regulation Department | Participation of NaBFID as an AIFI in financial markets | All eligible market participants |
| RBI/2024-25/100 DOR.STR.REC.54/21.04.048/2024-25 |
31.12.2024 | Department of Regulation | Government Debt Relief Schemes (DRS) | All Commercial Banks (including Regional Rural Banks and Local Area Banks) All Primary (Urban) Co-operative Banks All State Cooperative Banks & Central Cooperative Banks All Non-Banking Financial Companies (including Housing Finance Companies) All All-India Financial Institutions |
| RBI/2024-2025/99 CO.DPSS.RPPD.No.S987/ 04.03.001/ 2024-25 |
30.12.2024 | Department of Payment and Settlement Systems | Introduction of beneficiary bank account name look-up facility for Real Time Gross Settlement (RTGS) and National Electronic Funds Transfer (NEFT) Systems | The Chairman / Managing Director / Chief Executive Officer of Banks participating in RTGS and NEFT systems |
| RBI/2024-2025/98 FMRD.FMD.No. 08/02.03.185/2024-25 |
27.12.2024 | Financial Markets Regulation Department | Reporting Platform for transactions undertaken to hedge price risk of gold | All Authorised Dealer Category-I Banks |
| RBI/2024-2025/97 CO.DPSS.POLC.No.S972/02-14-006/2024-25 |
27.12.2024 | Department of Payment and Settlement Systems | Unified Payments Interface (UPI) access for Prepaid Payment Instruments (PPIs) through third-party applications | All Prepaid Payment Instrument Issuers (Banks and Non-banks), National Payments Corporation of India (NPCI) and System Participants |
| RBI/2024-2025/96 FIDD.CO.FSD.BC.No.10/05.05.010/2024-25 |
06.12.2024 | Financial Inclusion and Development Department | Credit Flow to Agriculture – Collateral free agricultural loans | The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (including Regional Rural Banks and Small Finance Banks) All State Co-operative Banks and District Central Co-operative Banks |
| RBI/2024-2025/95 DoR.RET.REC.52/12.01.001/2024-25 |
06.12.2024 | Department of Regulation | Maintenance of Cash Reserve Ratio (CRR) | All Banks |
| RBI/2024-25/94 DoR.SPE.REC.No.51/13.03.00/2024-2025 |
06.12.2024 | Department of Regulation | Interest Rates on Foreign Currency (Non-resident) Accounts (Banks) [FCNR(B)] Deposits | All Scheduled Commercial Banks (including Regional Rural Banks) All Small Finance Banks All Local Area Banks All Payments Banks All Primary (Urban) Co-operative Banks/ DCCBs /State Cooperative Banks |
| RBI/2024-2025/93 CO.DPSS.POLC.No.S908/02-14-003/2024-25 |
04.12.2024 | Department of Payment and Settlement Systems | Amendment to Framework for Facilitating Small Value Digital Payments in Offline Mode | The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators and Participants (Banks and Non-banks) |
| RBI/2024-2025/92 DOR. AML.REC.50 /14.06.001/2024-25 |
04.12.2024 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 03 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/91 DoS.CO.PPG.SEC.12/11.01.005/2024-25 |
02.12.2024 | Department of Supervision | Inoperative Accounts / Unclaimed Deposits in banks | The Chairman / Managing Director / Chief Executive Officer All Commercial Banks (excluding Regional Rural banks) |
| 19.11.2024 | Foreign Exchange Department | Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) (Fourth Amendment) Regulations, 2024 | ||
| RBI/2024-25/90 A.P. (DIR Series) Circular No. 19 | 11.11.2024 | Foreign Exchange Department | Operational framework for reclassification of Foreign Portfolio Investment to Foreign Direct Investment (FDI) | All Category – I Authorised Dealer Banks |
| RBI/2024-25/89 FMRD.MIOD.07/02.05.002/2024-25 | 08.11.2024 | Financial Markets Regulation Department | Reporting of Foreign Exchange Transactions to Trade Repository | All Authorised Dealers |
| RBI/2024-25/88 FMRD.FMD.No. 06/14.01.006/2024-25 | 07.11.2024 | Financial Markets Regulation Department | ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Inclusion of Sovereign Green Bonds | All participants in Government Securities market |
| RBI/2024-2025/87 DOR.AML.REC. 49 /14.01.001/2024-25 |
06.11.2024 | Department of Regulation | Amendment to the Master Direction - Know Your Customer (KYC) Direction, 2016 | All the Regulated Entities |
| RBI/2024-2025/86 DCM (NPD) No. S2193/ 09.45.000/ 2024-25 |
30.10.2024 | Department of Currency Management | Note Sorting Machines: Standards issued by the Bureau of Indian Standards | The Chairman/ Managing Director/ Chief Executive Officer All Banks |
| RBI/2024-2025/85 DPSS.CO.RLVPD.No.S789/02.07.038/2024-25 |
28.10.2024 | Department of Payment and Settlement Systems | Directions for Central Counterparties (CCPs) | Central Counterparties authorised by RBI / Central Counterparties seeking authorisation from RBI / Foreign Central Counterparties seeking recognition from RBI |
| RBI/2024-25/84 DOR.AML.REC.48/14.06.001/2024-25 |
19.10.2024 | Department of Regulation | Designation of one organisation under Section 35(1) (a) and 2(1) (m) of the Unlawful Activities (Prevention) Act,1967 and its listing in the First Schedule of the Act- Reg. | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/FMRD/2024-25/124 FMRD.MIOD.No.04/11.01.041/2024-25 |
18.10.2024 | Financial Markets Regulation Department | Reserve Bank of India (Access Criteria for NDS-OM) Directions, 2024 | All participants in Government Securities market |
| RBI/2024-25/83 CO.DPSS.POLC.No. S-708 / 02-12-004 / 2024-25 | 11.10.2024 | Department of Payment and Settlement Systems | Facilitating accessibility to digital payment systems for Persons with Disabilities - Guidelines | All Payment System Participants |
| RBI/2024-25/82 DoR.FIN.REC.No. 46/26.03.001/2024-25 | 10.10.2024 | Department of Regulation | Submission of information to Credit Information Companies (CICs) by ARCs | All Asset Reconstruction Companies (ARCs) |
| RBI/2024-25/81 DoR.FIN.REC. 47/20.16.042/2024-25 | 10.10.2024 | Department of Regulation | Implementation of Credit Information Reporting Mechanism subsequent to cancellation of licence or Certificate of Registration | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, and excluding Payments Banks) All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/80 DOR.STR.REC.45/04.02.001/2024-25 | 09.10.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
| RBI/2024-25/79 A.P. (DIR Series) Circular No. 18 | 04.10.2024 | Foreign Exchange Department | Due diligence in relation to non-resident guarantees availed by persons resident in India | |
| RBI/FED/2024-25/78 A.P. (DIR Series) Circular. No.17/2024-25 |
01.10.2024 | Foreign Exchange Department | Directions - Compounding of Contraventions under FEMA, 1999 | All Authorised Dealer Category – I banks and Authorised banks |
| RBI/2024-25/77 DoS.CO.PPG.SEC.10/11.01.005/2024-25 |
30.09.2024 | Department of Supervision | Gold loans - Irregular practices observed in grant of loans against pledge of gold ornaments and jewellery | All Commercial Banks (including Small Finance Banks but excluding Regional Rural Banks and Payments Banks) All Primary (Urban) Co-operative Banks All Non-Banking Financial Companies |
| RBI/2024-25/76 DOR.STR.REC.44/04.02.001/2024-25 | 20.09.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
| RBI/2024-25/75 DOR.AML.REC.43/14.06.001/2024-25 | 19.09.2024 | Department of Regulation | Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Amendments) | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/74 A.P. (DIR Series) Circular No. 16 | 06.09.2024 | Foreign Exchange Department | Liberalised Remittance Scheme (LRS) for Resident Individuals- Discontinuation of Reporting of monthly return | |
| RBI/2024-25/73 CO.FIDD.PCD.BC.No.9/04-04-003/2024-25 | 02.09.2024 | Financial Inclusion and Development Department | Review of Extant Instructions – Withdrawal of Circulars | All Scheduled Commercial Banks |
| RBI/2024-25/72 CO.FMRD.FMIA.No.S242/11-01-051/2024-2025 |
29.08.2024 | Financial Markets Regulation Department | Scheme for Trading and Settlement of Sovereign Green Bonds in the International Financial Services Centre in India | All Eligible Market Participants |
| RBI/2024-25/71 DOR.STR.REC.41/04.02.001/2024-25 | 29.08.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
| RBI/2024-2025/70 DOR.AML.REC.42/14.06.001/2024-25 |
27.08.2024 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/69 DoR.RET.REC.40/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Cessation of “Krung Thai Bank Public Company Limited” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 | All Commercial and Co-operative Banks |
| RBI/2024-25/68 DoR.RET.REC.39/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Exclusion of “Krung Thai Bank Public Company Limited” from the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/67 DoR.RET.REC.38/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Exclusion of “Credit Suisse AG” from the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/66 DoR.RET.REC.37/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Cessation of “Credit Suisse AG” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 | All Commercial and Co-operative Banks |
| RBI/2024-25/65 DoR.RET.REC.36/12.07.160/2024-25 | 22.08.2024 | Department of Regulation | Inclusion of “UBS AG” in the Second Schedule of the Reserve Bank of India Act, 1934 | All Commercial and Co-operative Banks |
| RBI/2024-25/64 CO.DPSS.POLC.No. S528 / 02-14-003 / 2024-25 |
22.08.2024 | Department of Payment and Settlement Systems | Processing of e-mandates for recurring transactions | The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks, including Regional Rural Banks / Urban Co-operative Banks / State Co-operative Banks / District Central Co-operative Banks / Payments Banks / Small Finance Banks / Local Area Banks / Non-bank Prepaid Payment Instrument issuers / Authorised Card Payment Networks / National Payments Corporation of India |
| RBI/2024-25/63 DoR.FIN.REC.35/03.10.124/2024-25 | 16.08.2024 | Department of Regulation | Review of Master Direction - Non-Banking Financial Company – Peer to Peer Lending Platform (Reserve Bank) Directions, 2017 | All Non-Banking Financial Company – Peer to Peer Lending Platforms |
| RBI/2024-25/62 DOR.CRE.REC.33/08.12.001/2024-25 | 12.08.2024 | Department of Regulation | Review of Risk Weights for Housing Finance Companies (HFCs) | Housing Finance Companies |
| RBI/2024-25/61 DOR.FIN.REC.No.34/03.10.136/2024-25 | 12.08.2024 | Department of Regulation | Review of regulatory framework for HFCs and harmonisation of regulations applicable to HFCs and NBFCs | All Housing Finance Companies (HFCs) All Non-Banking Finance Companies (NBFCs) |
| RBI/2024-25/60 DoR.FIN.REC.No. 32/ 20.16.056/ 2024-25 | 08.08.2024 | Department of Regulation | Frequency of reporting of credit information by Credit Institutions to Credit Information Companies | All Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks, and excluding Payments Banks) All Primary (Urban) Co-operative Banks/State Co-operative Banks/ Central Co-operative Banks All-India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies (including Housing Finance Companies) All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/59 FIDD.CO.FSD.BC.No.8/05.02.001/2024-25 | 06.08.2024 | Financial Inclusion and Development Department | Modified Interest Subvention Scheme for Short Term Loans for Agriculture and Allied Activities availed through Kisan Credit Card (KCC) during the financial year 2024-25 | The Chairman/Managing Director/Chief Executive Officer All Public Sector Banks, Private Sector Banks and Small Finance Banks |
| RBI/2024-25/58 DOR.CAP.REC.No.27/09.18.201/2024-25 | 02.08.2024 | Department of Regulation | Prudential Treatment of Bad and Doubtful Debt Reserve by Co-operative Banks | All Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks |
| RBI/DPSS/2024-25/123 CO.DPSS.OVRST.No.S447/06-26-002/2024-25 | 30.07.2024 | Department of Payment and Settlement Systems | Master Directions on Cyber Resilience and Digital Payment Security Controls for non-bank Payment System Operators | The Chairman / Managing Director / Chief Executive Officer Authorised Non-bank Payment System Operators |
| RBI/2024-25/57 DOR.CAP.REC.No.30/09.18.201/2024-25 | 30.07.2024 | Department of Regulation | Guidelines on treatment of Dividend Equalisation Fund (DEF)- Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Bank |
| RBI/Dor/2024-25/122 DoR.FIN.REC.No. 31/20.16.003/2024-25 | 30.07.2024 | Department of Regulation | Master Direction on Treatment of Wilful Defaulters and Large Defaulters | All Commercial Banks including Small Finance Banks, Local Area Banks and Regional Rural Banks and excluding Payments Banks All Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks All India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NaBFID) All Non-Banking Financial Companies including Housing Finance Companies All Asset Reconstruction Companies All Credit Information Companies |
| RBI/2024-25/56 FMRD.FMID.No. 03/14.01.006/2024-25 | 29.07.2024 | Financial Markets Regulation Department | ‘Fully Accessible Route’ for Investment by Non-residents in Government Securities – Exclusion of new issuances in 14-year and 30-year tenor securities | All participants in Government Securities market |
| RBI/2024-25/55 DOS.CO.PPG.SEC.No.8/11.01.005/2024-25 | 26.07.2024 | Department of Supervision | Prompt Corrective Action (PCA) Framework for Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/54 DOR.CRE.REC. 29/07.10.002/2024-25 | 25.07.2024 | Department of Regulation | Bank Finance against Shares and Debentures | All Primary (Urban) Co-operative Banks |
| RBI/2024-25/53 DOR.CRE.REC. 28/07.10.002/2024-25 | 25.07.2024 | Department of Regulation | Small Value Loans – Primary (Urban) Co-operative Banks (UCBs) | All Primary (Urban) Co-operative Banks |
| RBI/FED/2024-25/121 FED Master Direction No.15/2024-25 | 24.07.2024 | Foreign Exchange Department | Master Direction - Overseas Investment | All Authorised Dealer Category – I banks |
| RBI/2024-25/52 CO.DPSS.POLC.No. S415 / 02.27.019 / 2024-25 | 24.07.2024 | Department of Payment and Settlement Systems | Domestic Money Transfer – Review of Framework | The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Participants (Banks and Non-banks) |
| RBI/2024-25/120 DOS. CO. FMG. SEC. No. 7/23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Non-Banking Financial Companies (NBFCs) (including Housing Finance Companies) | The Chairman / Managing Director / Chief Executive Officer All Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2024-25/119 DOS. CO. FMG.SEC. No. 6 /23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Urban Cooperative Banks (UCBs) / State Cooperative Banks (StCBs) / Central Cooperative Banks (CCBs) | The Chairman / Managing Director / Chief Executive Officer All Primary (Urban) Cooperative Banks (UCBs) All State Cooperative Banks (StCBs) and Central Cooperative Banks (CCBs) |
| RBI/2024-25/118 DOS. CO. FMG. SEC. No.5 /23.04.001/2024-25 | 15.07.2024 | Department of Supervision | Master Directions on Fraud Risk Management in Commercial Banks (including Regional Rural Banks) and All India Financial Institutions | The Chairman / Managing Director / Chief Executive Officer All Commercial Banks (including Regional Rural Banks) All India Financial Institutions (AIFIs) |
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Page Last Updated on: March 28, 2025
